PRINCIPAL SECRETARY Vs. RAVINDER KUMAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 12th December, 2012, made by the learned Single Judge in CWP No. 6783 of 2011, titled Ravinder Kumar & another vs. Principal Secretary (Urban Development) & others, whereby appellant -respondent No. 1 was directed to consider the proposal of appellant -respondent No. 2 for creation of posts within a period of three months and thereafter to regularize the writ petitioners as per the Policy. It is apt to reproduce para -6 of the judgment herein: -

(2.) IN the given circumstances, we deem it proper to modify the impugned judgment by directing the appellants to consider the case of the writ petitioners for regularization as per Rules occupying the field within a period of six weeks' from today.